MOHAMMED ABDUL MAJAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed seeking a writ of mandamus, declaring the action of the respondents in preventing the petitioner to travel abroad i.e., Doha (Qatar) holding Passport bearing No.P6216289 by Indigo Airways on 15/4/2022 from Shamshabad International Airport without issuing any prior notice or intimation, as illegal, arbitrary and consequently direct the respondents to permit the petitioner to travel Doha (Qatar) on or before 9/5/2022 and return to India as and when required by the concerned Court in connection with Crime No.6 of 2022 pending on the file of WPS, Nizamabad.

(2.) Heard Sri P. Ravinder Reddy, learned counsel for the petitioner and Sri B. Jithender, learned Standing Counsel for Central Government. Perused the record.

(3.) Learned counsel for the petitioner submitted that the petitioner was stopped at Rajeev Gandhi International Airport on 15/4/2022 while leaving to Doha (Qatar). On questioning as to why he was prevented to travel, they informed that LOC was issued and it was pending against him for the reason of a Crime being registered under Sec. 498-A of IPC vide Crime No.06 of 2022 pending on the file of WPS, Nizamabad. Learned counsel for the petitioner further submits that the VISA is going to expire and requested this Court to grant permission to travel.